Balu Bapu Sathe And Anr vs State Of Maharashtra
2022 Latest Caselaw 3649 Bom

                                                                                1.REVN 146-2022.doc
          Digitally
          signed by
          RUPALI
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          2022.04.07
          17:02:54
          +0530




                                      CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL REVISION APPLICATION NO. 146 OF 2022
                                                     ALONGWITH
                                CRIMINAL INTERIM APPLICATION NO. 1098 OF 2022


                       1. Balu Bapu Sathe
                       2. Sanjay Chintaman Nimhan                        ...Applicants
                           Versus
                       The State of Maharashtra                          ...Respondent

                       Mr. Samay Pawar for the Applicants.

                       Mr. A.R.Patil, A.P.P for the Respondent-State.


                                                 CORAM : REVATI MOHITE DERE, J.

DATE : 5th APRIL, 2022

P.C. :

1. Heard learned Counsel for the applicants.

2. Rule. Rule is made returnable forthwith with the consent of

the parties and is taken up for final disposal. Learned APP waives notice

on behalf of the Respondent/State.

3. By this Revision Application, the applicants have impugned the

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judgment and order dated 20th March, 2014 passed by the learned Judicial

Magistrate First Class, Daund, in R.C.C.No. 39 of 2012, convicting them

for the offence punishable under Section 379 r/w 34 of the Indian Penal

Code. Vide the said judgment and order, both the applicants were

sentenced to suffer rigorous imprisonment for three months and to pay fine

of Rs.10,000/- each, in default, to suffer simple imprisonment for one

month. Being aggrieved by the said order of conviction and sentence, the

applicants filed an appeal being Criminal Appeal No. 27 of 2014 in the

Court of the learned Sessions Judge,Baramati, District Pune. The learned

Sessions Judge vide judgment and order dated 25th March, 2022, dismissed

the said appeal and as such, maintained the judgment and order of

conviction and sentence awarded by the trial Court.

4. Heard learned Counsel for the applicants and the learned APP

for the State.

5. According to the prosecution, the incident took place on 8 th

December, 2011 at about 5.00 p.m. when a truck bearing No. MH-12 CT

1500 ladened with sand was seen by the Talathi alongwith the Police.

When the said vehicle was stopped, the driver disclosed his name i.e. Balu

Sathe (applicant No.1) and informed that he did not have any receipt or

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permit for carrying the sand. In the said truck, two and half brass of sand,

worth Rs.15,000/- was found. Pursuant thereto, the truck ladened with

sand was brought to the Police Station. Thereafter, the owner of the truck

i.e. Sanjay Chintaman Nimhan i.e. the applicant No.2 was informed of the

same. After investigation, chargesheet was filed as against the applicants.

The prosecution in support of its case, examined seven witnesses. A

perusal of the evidence shows that the evidence of the prosecution

witnesses is consistent with each other. The applicant No.1 was

apprehended at the spot and the applicant No.2 is the owner of the said

vehicle i.e. the truck in which, the sand was found.

6. The evidence of the witnesses examined by the prosecution

corroborates each other and proves beyond reasonable doubt that the

applicant No.1 was found transporting the sand without any permit.

Admittedly, the applicant No.2 is the owner of the truck. The accused has

not given any logical explanation in his defence why he has been falsely

implicated by the Government officials.

7. Considering the aforesaid, no interference is warranted in the

impugned judgments and orders of conviction passed by the trial Court as

well as the Sessions Court.

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8. As far as sentence is concerned, learned Counsel for the

applicants submits that this is the first offence of the applicants. He

submits that during the pendency of the applicants' case i.e. since 2011, not

a single case much less a similar offence has been registered as against any

of the applicants. He submits that the applicant No.1 was only a driver of

the truck and that he belongs to the economically weaker section and is the

sole breadwinner of his family.

9. Considering the aforesaid, the application is partly allowed on

the following terms:

(i) The conviction of the applicants is maintained under

Section 379 r/w 34 of the Indian Penal Code, however, the

applicants' sentences are reduced to the period already

undergone.

(ii) The fine amount is enhanced from Rs.10,000/- to

Rs.50,000/- each.

(iii) The applicants be released from jail forthwith on

depositing the said amount of fine, in the trial Court at Daund.

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10. Rule is made absolute on the aforesaid terms and the revision

application is accordingly disposed of.

11. In view of the disposal of the aforesaid Revision Application,

nothing survives for consideration in the Interim Application. The same is

disposed of accordingly.

12. All concerned to act on the authenticated copy of this order.

REVATI MOHITE DERE, J.

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